Louis Vuitton Archives

‘Blatantly infringed Louis Vuitton marks’; Delhi High Court grants permanent injunction and imposes Rs. 9.59 lakh costs on the manufacturers for selling counterfeit goods

The Delhi High Court opined that the defendants took unfair advantage of the reputation and goodwill of Louis Vuitton (LV) marks and deceived the unwary consumers of their association with the LV marks.

Case Briefs High Courts

Delhi High Court awards Rs. 20 lakhs costs to Louis Vuitton in a trade mark infringement case against Club Factory

Delhi High Court: In a case where Club Factory was involved in the sale of various unauthorized/ counterfeited products, bearing

Case Briefs High Courts

Delhi High Court injuncts myshoeshop from violating trademark rights by selling first copy shoes of NB Device mark as well as Adidas, Nike, Louis Vuitton etc

Delhi High Court: Navin Chawla, J. restrained a website myshoeshop (‘defendant 1') from selling shoes having NB Device mark (‘plaintiff').

Case Briefs High Courts

“Stream of Justice has to be kept clear and pure”, Delhi HC reiterates law relating to contempt of courts

Delhi High Court: A Single Judge Bench comprising of Manmohan, J., held Defendant 2 guilty for contempt of court in a suit